Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Maharashtra - Subsection Section 12(3) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 (3)Disputes, if any, in the matter of inter se seniority shall be referred to the Education Officer for his decision.
